Court News
Never Signed the Credit Card Form? Bombay High Court Says Card Use Can Still Bind You to Arbitration, Appoints Arbitrator for Kotak’s Claims
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Section 11Clear topic ×
9 articles
Court News
Plot Buyer Won in Consumer Forum, Developer Gets Arbitration Only for Its Own Claims: Calcutta High Court Draws the Line
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Court News
Two Fibre-Optic Contracts, Two Arbitrators? Supreme Court Says the Arbitrator Already Hearing the First Dispute Should Decide the Second Too
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Court News
Can One Side Pick the Only Judge? Perkins Eastman v. HSCC and the End of One-Sided Sole Arbitrator Appointments
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Court News
Same Clause, Same Result: Supreme Court Binds Non-Signatory Shareholder to Arbitration as a Veritable Party
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Court News
Three Contracts, Two Arbitration Clauses: Supreme Court Refuses to Let the “Mother Agreement” Argument Block a Reference
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Court News
Supreme Court: No Fresh Section 11 Petition After Termination of Arbitration Proceedings
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Court News
Kerala High Court Rules: Income from Public Religious and Charitable Trusts Not Eligible for Tax Exemption under Section 10(23BBA)
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Court News
Kerala High Court Rules Partners Need Explicit Consent to Invoke Arbitration in Firm Disputes
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